Section 22(2)(b) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968

[Cites 0, Cited by 2] [Section 22(2)] [Section 22] [Entire Act]

State of Goa - Subsection

Section 22(2)(b) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968

(b)that the tenant has without the written consent of the landlord-

(i)transferred his right under the lease or sub-let the entire building or any portion thereof, or

(ii)used the building for a purpose other than that for which it was leased; or